- (1.) Since in all these appeals, common question of law and facts are involved, they have been heard together and are disposed of by this common judgment.
(2.) M.A. Nos. 02/2008, 03/2008, 04/2008, 05/2008, 06/2008 and 07/2008 arose out of Compensation Case Nos.175, 176, 177, 178, 179 and 181 of 2004. These six compensation cases have been disposed of by the Motor Accident Claims Tribunal, Ranchi by a common judgment dated 14.8.2007 whereby the claimants-respondents have been awarded compensation and the Insurance Company has been directed to pay the compensation amount and recover the said amount of compensation from the appellant-owner of the vehicle. The appellant being aggrieved by the said direction to the Insurance Company to recover the amount have preferred these appeals.
(3.) M.A. No.135 of 2008 and M.A. No.303 of 2009 have been filed by the Insurance Company who has assailed the judgment and award passed in Compensation Case No.184 of 2004 and Compensation Case No.36 of 2005 respectively mainly on the ground that although appellant-Company has been directed to pay the compensation but no right of recovery of the compensation amount has been given to the owner of the vehicle.;